Madras High Court
M.Appadurai vs The Superintendent Of Police on 11 March, 2024
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
W.P(MD)No.5730 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.03.2024
CORAM :
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
W.P(MD)No.5730 of 2024
M.Appadurai ... Petitioner
Vs
1. The Superintendent of Police,
Office of the Superintendent of Police,
Tirunelveli District,
Tirunelveli.
2. The Inspector of Police,
Cyber Crime Police Station,
Tirunelveli,
Tirunelveli District.
3.The Superintendent of Police,
Economic Offences Wing,
Tirunelveli District. ... Respondents
(*R3 impleaded by this Court order dated 11.03.2024)
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents herein to take necessary action on petitioner compliant dated
16.02.2024 in accordance with law within the time stipulated by this
Court.
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.5730 of 2024
For Petitioner : Mr.V.Maharajan
For Respondents : Mr.B.Thanga Aravindh
Government Advocate (Crl.Side)
ORDER
The learned Counsel for the Petitioner submit that the Petitioner had filed this petition seeking a direction to the respondents herein to take necessary action on petitioner compliant dated 16.02.2024.
2.The learned Government Advocate (Crl.Side) on instructions of the Respondents submit that the Respondents had received the complaint through Registered Post and the second Respondent had directed the Petitioner to approach the Economic Offences Wing, Tirunelveli, as per the circular issued by the Director General of Police, Head of Police Force, Tamil Nadu State, Chennai -4 issued in Rc.No.892914/X1/2020 dated 12.03.2021 and closed the complaint.
3.Therefore, the Superintendent of Police, Economic Offences Wing, Tirunelveli is made as a party to the proceedings. Based on the submission of the learned Government Advocate (Crl.Side), the 2/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5730 of 2024 Petitioner is directed to appear before the Inspector of Police, Economic Offences Wing, Tirunelveli, within a period of ten days and shall lodge a complaint. Based on that complaint, the Inspector of Police, Economic Offences Wing, Tirunelveli is directed to proceed with investigation and file a report before the Court concerned.
4.With the above directions, this writ petition is disposed of.
5.Registry is directed to carry out necessary amendment in the cause title.
11.03.2024 Index :Yes/No Internet: Yes/No LR 3/5 https://www.mhc.tn.gov.in/judis W.P(MD)No.5730 of 2024 To
1. The Superintendent of Police, Office of the Superintendent of Police, Tirunelveli District, Tirunelveli.
2. The Inspector of Police, Cyber Crime Police Station, Tirunelveli, Tirunelveli District.
3.The Superintendent of Police, Economic Offences Wing, Tirunelveli District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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LR W.P(MD).No.5730 of 2024 11.03.2024 5/5 https://www.mhc.tn.gov.in/judis